NAJEEM Vs. KERALA STATE WAQF BOARD

JUDGEMENT

(1.) Heard Sri Manu Ramachandran on behalf of the petitioner and Sri T.K.Saidalikutty on behalf of the Waqf Board.

(2.) The petitioner is a member of the Edamulackal Muslim Jama-ath. He has approached this Court for the following reliefs.

(3.) Ext.P1 is a communication from the 4 th respondent Jama-ath to the petitioner whereby he has been informed that he is removed from the membership of the Jama-ath for a period of two years from 24.01.2020 to 23.01.2022 and that if he makes a fresh application after the said period of two years, he will be given membership in the Jama-ath, if approved by the Jama-ath. Ext.P2 is an application submitted by the petitioner to the 4 th respondent praying to reconsider the decision and to restore his membership in the Jama-ath. Exts.P3 and P4 are petitions said to have been filed before the Kerala Waqf Board and the Kerala Waqf Board Divisional Office, Thiruvananthapuram, respectively, wherein the prayer is to restore his membership. When the writ petition was taken up for hearing, the counsel for the petitioner submitted that his limited prayer is for a direction to the 1 st respondent Board to consider and pass orders on Ext.P3.